Ashok Kumar Mishra vs The State Of Madhya Pradesh
2024 Latest Caselaw 14641 MP

Madhya Pradesh High Court

Ashok Kumar Mishra vs The State Of Madhya Pradesh on 16 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                         1
                          IN    THE      HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                   BEFORE
                                     HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                CHIEF JUSTICE
                                                      &
                                     HON'BLE SHRI JUSTICE VISHAL MISHRA
                                               ON THE 16 th OF MAY, 2024
                                           WRIT PETITION No. 12538 of 2024

                         BETWEEN:-
                         ASHOK KUMAR MISHRA S/O LATE SHRI B.P. MISHRA,
                         AGED ABOUT 69 YEARS, OCCUPATION: RETIRED SUB
                         INSPECTOR (M) FROM THE OFFICE OF DY S.P. C/O S.P.
                         BHOPAL R/O PLOT NO. 19 NEAR KOPAL COLLEGE AND
                         SCHOOL BEHIND INDIAN GAS GOWDAUN RAMNAGAR
                         COLONY, NEELBAD ROAD, BARKHEDIKALA, BHOPAL,
                         DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                     .....PETITIONER
                         (BY SHRI S. D. MISHRA - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                               SECRETARY,      HOME        DEPARTMENT
                               MANTRALAYA, VALLABH BHAWAN, BHOPAL
                               (MADHYA PRADESH)

                         2.    DIRECTOR       GENERAL    OF  POLICE, POLICE
                               H EA D Q U A R TER S JAHANGIRABAD,   BHOPAL
                               (MADHYA PRADESH)

                         3.    DEPUTY POLICE    COMMISSIONER, DISTRICT
                               POLICE FORCE, BHOPAL DISTRICT BHOPAL
                               (MADHYA PRADESH)

                         4.    DIVISIONAL    JOINT   DIRECTOR, TREASURY
                               BHOPAL, DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI S. S. CHOUHAN - GOVERNMENT ADVOCATE)

                               This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: MANJU
Signing time:
5/22/2024 6:39:29 PM
                                                              2
                         Malimath, Chief Justice passed the following:
                                                              ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

However, it is noticed that there are various defaults as pointed out by the

Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioner to submit the deficit court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                              (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                CHIEF JUSTICE                                             JUDGE
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